STATE BY MOLAKALMURU POLICE, MOLAKALMURU Vs. CHANDRANNA

JUDGEMENT

(1.) This appeal by the State is directed against the judgment and order dated 4.12.2009 passed by the Additional District and Sessions Judge, Chitradurga in S.C. No. 51/08 acquitting the respondent-accused of the charge levelled against him for the offence punishable under Section 302 I.P.C.

(2.) The case of the prosecution in brief is as under :

(3.) The accused pleaded not guilty for the charge levelled against him and claimed to be tried. The prosecution in order to bring home the guilt of the accused, examined 21 witnesses, relied on documentary evidence marked as Exs. P-1 to P-20 and M.Os. 1 to 8. The defence of the accused was one of total denial and that of false implication.